OZAIR HUSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) By this public interest writ petition the petitioner seeks:

(2.) The petitioner claims to be an animal welfare volunteer and a member of several animal welfare organisations. He is also stated to be a conscientious objector to the consumption and use of animals and their derivatives for food, cosmetics and drugs. It has been highlighted in the petition that more than 60% of the people of this country are vegetarians and over 50% of them are illiterate and large number of them cannot read or write English. It is urged by the learned counsel for the petitioner that there should be complete disclosure of constituents of cosmetics and food products and that such products should bear an easily recognisable symbol conveying the origin or ingredients of the products, whether vegetarian or non- vegetarian, so that both literate or illiterate consumers can make an informed choice before selecting the products. He pleads that Articles 19(l)(a), 21, 25 of the Constitution as also the Preamble to the Constitution mandates disclosure of information.

(3.) The questions for our determination in this petition are: